Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(2) in The Punjab Homoeopathic Practitioners Regulations, 1974

(2)The meeting of the Council shall be convened by the Chairman and shall be held at Chandigarh; provided that the Chairman may, in public interest, hold the meeting at any place within the State of Punjab.